Dakshin Haryana Bijli Vitran ... vs M/S S.S. Rice And General Mills
2023 Latest Caselaw 4054 P&H

                                                      Neutral Citation No:=2023:PHHC:051746




                                                              2023:PHHC:051746

RSA-253-2020 (O&M)                                                  -1-

105         IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                              CM-651-C-2020 IN/AND
                                              RSA-253-2020 (O&M)
                                              Date of Decision: 13.04.2023

Dakshin Haryana Bijli Vitran Nigam, Tohana and another ...... Appellants

                                Versus

M/s S.S.Rice & General Mills                                 ......... Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present :   Mr. S.K.Mahajan, Advocate,
            for the appellants.
                                  *****
RAJBIR SEHRAWAT, J. (ORAL)

CM-651-C-2020

This is an application under Section 5 of the Limitation Act for

condonation of delay of 59 days in filing the present appeal.

I have heard learned counsel for the applicants/appellant and

also gone through the case file. This Court does not find any sufficient

ground to condone the delay of 59 days in filing the present appeal.

Accordingly, the present application stands dismissed.

CM-652-C-2020 & RSA-253-2020 (O&M)

The present regular second appeal has been preferred by the

appellants/defendants against the judgment and decree dated 15.09.2018

passed by the Additional Civil Judge (Senior Division), Tohana, decreeing

the suit for declaration in favour of the respondent/plaintiff, as well as, the

judgment and decree dated 12.07.2019 passed by the District Judge,

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Neutral Citation No:=2023:PHHC:051746

2023:PHHC:051746

RSA-253-2020 (O&M) -2-

Fatehabad, whereby the appeal filed by the appellants/defendants has been

dismissed.

In view of the fact that the application for condonation of delay

has been dismissed, the present appeal, as well as, the application for staying

the execution of the impugned judgments and decree passed by the Courts

below have been rendered infructuous.

(RAJBIR SEHRAWAT) JUDGE 13.04.2023 adhikari Whether speaking/reasoned Yes/No Whether Reportable Yes/No

Neutral Citation No:=2023:PHHC:051746

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